Section 39(1)(c) in The Orissa Forest Act, 1972

[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(1)(c) in The Orissa Forest Act, 1972

(c)setting fire to or clearing of the vegetation, when such regulation or prohibition appears necessary for any of the following purposes, namely ;

(i)for protection against storms, winds, rolling stones, floods, and avalanches;

(ii)for the preservation of the soil on the ridges and slopes and in the valleys or hilly tracts, the prevention of landslips or of the formation of ravines and torrents or the protection of land against erosion or the deposit thereon of sand, stones or gravel;

(iii)for the maintenance of water supply in springs, rivers, tanks, reservoirs and irrigation projects;

(iv)for the protection of roads, bridges, railways and other lines of communication;

(v)for the preservation of public health and of places of worship.

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State of Odisha - Subsection

Section 39(1)(c) in The Orissa Forest Act, 1972